S.Periyasamy vs The Superintendent Of Police

Citation : 2023 Latest Caselaw 5689 Mad
Judgement Date : 7 June, 2023

Madras High Court
S.Periyasamy vs The Superintendent Of Police on 7 June, 2023
                                                                       W.P.(MD) No.13316 of 2023


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 07.06.2023

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                               and
                            THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                              W.P.(MD) No.13316 of 2023

              S.Periyasamy                                                            ... Petitioner
                                                          -vs-


              1.The Superintendent of Police
                Karur District, Karur

              2.The Inspector of Police
                Chinthamanipatti Police Station
                Karur District                                                        ... Respondents


              PRAYER: Petition filed under Article 226 of the Constitution of India, to issue

              a writ of mandamus directing the respondents herein to grant permission and

              protection to conduct the Adal Padal, Mimicry and Magic programs on

              08.06.2023 at about 7.00 PM to 11.00 PM in pursuant to the temple festival

              conducted in Sri Adipattavan, Sri Vinayagar, Sri Maha Mariamman, Sri

              Karuppasamy,        Sri   Kannimaramman,           Sri    Kaliamman,       Sri       Malayala

              Karuppasamy Teles situated at Chinthamanipatti South Village, Kadavur

              Taluk,      Karur   District,    consider   the    petitioner's    representation       dated

              30.05.2023.


                ____________
                Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                W.P.(MD) No.13316 of 2023


                           For Petitioner    : Mr.M.Jerin Mathew

                           For Respondents   : Mr.P.Thilakkumar
                                               Government Pleader



                                                   ORDER

[Order of the Court was made by R.SUBRAMANIAN, J.] Mr.P.Thilakkumar, learned Government Pleader, takes notice for the respondents.

2. In view of the Judgment of the Division Bench, dated 24.05.2023, passed in W.P.(MD) No.12535 of 2023, this writ petition is dismissed as not maintainable. No costs.

3. The statement of the learned Government Pleader appearing for the respondents that permission sought for by the petitioner has been granted is recorded.




                                                          [R.S.M., J.]          [L.V.G., J.]
                                                                   07.06.2023
              NCC      : Yes / No
              Index : Yes / No
              Internet : Yes / No

              krk


                ____________
                Page 2 of 4

https://www.mhc.tn.gov.in/judis W.P.(MD) No.13316 of 2023 To:

1.The Superintendent of Police, Karur District, Karur.

2.The Inspector of Police, Chinthamanipatti Police Station, Karur District.

____________ Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.(MD) No.13316 of 2023 R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

krk W.P.(MD) No.13316 of 2023 07.06.2023 ____________ Page 4 of 4 https://www.mhc.tn.gov.in/judis